STATE OF MANIPUR Vs. L SHYAMSUNDER

JUDGEMENT

(1.) Writ Appeal No.587 of 2002 (G) (Writ Appeal 265 of 2002 Imp) and other 93 analogous appeals arising out of the writ petitions filed and decided by the learned Single Judge at Imphal Bench on 25.9.2002. On 15.11.2002 the learned Single Judge has passed the following order:

(2.) It appears that the order has been passed by the learned Single Judge transferring the cases from Imphal Bench to Principal Seat at Guwahati on a request made by the learned Advocate General appearing for the State of Manipur. As aresult of the order passed by the learned Single Judge on 15.11.02 records of the cases have been transmitted from Imphal Bench to the Principal Seat at Guwahati and the cases have been listed before us. The direct effect of the order passed by the learned Single Judge on 15.11.2002 is not only to constitute a Bench to hear the appeals, which have arisen in the territorial jurisdiction of the Imphal Bench, at the Principal Seat, but also of transferring the cases from Imphal Bench to the Principal Seat at Guwahati.

(3.) hi State of Rajasthan vs. Prakash Chand & others reported in (1998) 1 SCC 1, the Apex Court had an occasion to consider the question of powers of the Chief Justice on the administrative side to constitute a Bench and listing of the cases before the Bench and the powers of Puisne Judge in the matter of listing of the case. The Apex Court in the said matter held thus :